LT GOVERNOR OF DELHI Vs. LALITA SHARMA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 5th October, 1998. The impugned judgment of the learned Single Judge reads as follows:

(2.) In our opinion, the aforesaid judgment of the learned Single Judge cannot be sustained at all.

(3.) When a Judge writes a judgment, he must set out, at least, briefly the facts of the case and then the law on the point and then he must express his own view and discuss the law and the facts of the case and only then does he deliver a proper judgment.